Section 71(4) in The Punjab Panchayati Raj Act, 1994
(4)All orders, sentences and decrees passed under sub-section (1) shall be announced in an open meeting of the Gram Panchayat by the person presiding at such meeting and decision shall be recorded and it shall be duly signed by all the members of the Gram Panchayat attending the meeting:Provided that any member not concurring in the decision may record the dissenting note which will form part of the decision.
